Loading judgment…
Facts
The assessee filed appeals before the Income Tax Appellate Tribunal for Assessment Years 2015-16 and 2019-20 against orders of the Commissioner of Income-tax (Appeals). During the hearing, the assessee informed the Tribunal of their decision to opt for the Vivad Se Vishwas (VSVS) scheme and requested to withdraw the appeals.
Held
The Tribunal dismissed the appeals as withdrawn, acknowledging the assessee's choice to opt for the VSVS scheme. It granted the assessee liberty to seek reinstatement of the appeals if the dispute remains unsettled under the VSVS scheme.
Key Issues
Whether the appeals should be dismissed as withdrawn due to the assessee opting for the Vivad Se Vishwas scheme, and whether conditions for potential reinstatement should be provided.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, COCHIN BENCH, COCHIN
Before: Shri Inturi Rama Rao & Shri Prakash Chand Yadav
:Asst.Year 2019-2020 Sri.PratheeshVenkataraman The Assistant Commissioner 39/700 Tailor Street, of Income-tax, Circle – 1 Vs. Palakkad – 678 001. Palakkad. PAN : ACVPV6807H. (Appellant) (Respondent) Appellant by:Sri.K.V.Padmanthan, Advocate Respondent by:Smt.Leena Lal, Sr.AR Date of Pronouncement : 19.02.2025 Date of Hearing : 21.01.2025 O R D E R
Per Prakash Chand Yadav, JM :
The present appeals filed by the assessee are arising from the order of the Commissioner of Income-tax (Appeals) and it relates to assessment years2015-2016 and 2019-2020, having DIN & Order No. ITBA/NFAC/S/250/2022-23/ 1050279841(1) dated 01.03.2023 and ITBA/NFAC/S/250/2022-23/ 1050600184(1) dated 10.03.2023, respectively.
At the outset, it has been pointed out by the learned Counsel for the assessee that the assessee has opted for VSVS and is going with withdraw its appeals from the Tribunal. In view of this, we dismiss the appeals filed by the assessee as withdrawn.
& 248/Coch/2023. Sri.PratheeshVenkataraman. 2. The assessee has sent one application dated 7.01.2025 forwithdrawal of appeals on the ground that the assessee has opted for VSVS 2024 and the assessee would like to withdraw its appeals.
The learned Departmental Representative could not object to the withdrawal of the appeals.
In view of the fact that the assessee has opted for VSVS2024, we are dismissing the appeals as withdrawn, with aliberty to the assessee in case its dispute is not settled inVSVS, then the assessee may request the Tribunal forreinstatement of its appeals in accordance with law.
In the result, the appeals filed by the assessee are dismissedas indicated above.
Order pronounced on this 19th day of February, 2025.